GOPAL PILLAIYAR Vs. KARUNANIDHI

JUDGEMENT

(1.) THIS Second Appeal has been filed by the appellants/plaintiffs 2 to 5 against the judgment and decree passed in A.S.No.10 of 2004 dated 30/12/2004 on the file of the Additional Subordinate Judge, Thanjavur, confirming the judgment and decree made in O.S.No.178 of 2002 dated 26/2/20024 on the file of the District Munsif, Thiruvaiyaru.

(2.) FOR the sake of convenience, the parties arrayed in the trial Court is arrayed in this appeal.

(3.) THE trial Court has framed two issues on the above said pleadings and on the side of the plaintiffs, seven witnesses were examined as P.Ws.1 to 7 and marked seven documents as Exs.A.1 to A.7 and on the side of the defendants, two witnesses were examined as D.Ws.1 and 2 and marked six documents as Exs.B.1 to B.7.